Banshilal vs State Of Rajasthan
2022 Latest Caselaw 2146 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Crml Leave To Appeal No. 11/2022

Banshilal

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Anand Purohit Sr. Adv. with Mr. Kapil Purohit For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

07/02/2022

The victim/complainant has approached this Court for

assailing acquittal of the respondent accused as recorded by the

trial court and appeal lies at the behest of the victim in terms of

the Supreme Court's judgment in the case of Mallikarjun

Kodagali (Dead) through LRs vs State of Karnataka & Ors. :

AIR 2018 Supreme Court 5206. Counsel for the appellant to

file appropriate application for treating this leave to appeal

application to be an appeal within two weeks.

List after two weeks.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

2-/Devesh/-

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